Kodeboyina Ratnayamma Died vs Chinta Venkata Narasimha Rao
2022 Latest Caselaw 6982 Tel

THE HON'BLE SMT JUSTICE G.ANUPAMA CHAKRAVARTHY


                 SECOND APPEAL No.771 of 2004
JUDGMENT:

When the matter was taken up for hearing on

08.12.2022, there was no representation for the appellants in

the forenoon or in the afternoon, therefore, the matter was

ordered to be listed on 22.12.2022. However, when the matter is

listed today under the caption "for dismissal", it is stated by the

learned counsel for the appellants that he has no instructions.

2. Considering the statement of the learned counsel for

the appellants that, he has no instructions to prosecute the

matter, second appeal deserves to be dismissed for default and

for non-prosecution.

3. Therefore, the second appeal is dismissed for default

and for non-prosecution. No order as to costs.

Pending miscellaneous applications, if any, shall stand

closed.

__________________________________ G.ANUPAMA CHAKRAVARTHY, J

Date: 26.12.2022 Smk